As we wrap up November 2025, it’s essential to highlight the significant legislative developments that have emerged this month. This Legislation Roundup for November 2025 covers crucial updates, including all updates on Labour Refoms and its enforcement, New Aircraft Rules on investigation of accidents, BCI’s new Rules on Foreign Nationals, Removal of Advocate’s enrolment from Bar; TRAI’s Calling Name Presentation, enforcement of Digital Personal Data Protection Rules, 2025.
HIGHLIGHTS OF THE MONTH: All about Labour Codes
A Historic Leap in Labour Reform: India Implements Four Labour Codes from 21 Nov 2025
On 21-11-2025, the Ministry of Labour & Employment announced the implementation of the Four Labour Codes, marking a historic step in India’s labour governance.
Enforcement dates of Labour Codes: Social Security, Wages, OSHWC & Industrial Relations — Key Notifications
On 21-11-2025, the Ministry of Labour and Employment brought into force several key provisions of the four labour codes—Social Security Code, 2020, Wages Code, 2019, Occupational Safety, Health and Working Conditions Code, 2020, and Industrial Relations Code, 2020—marking a significant step in consolidating and simplifying India’s labour laws. This enforcement repeals multiple earlier legislations, streamlining compliance and ensuring uniformity across social security, wages, occupational safety, and industrial relations.
STATUTES/ BILLS/ ORDINANCES
Legal Education Must Remain Independent: Malaysian Bar Opposes Executive Encroachment
On 17-11-2025, the Malaysian Government tabled the Legal Profession (Amendment) (No. 2) Bill 2025 (‘November Bill’) before the Dewan Rakyat. The Bill seeks to amend the Legal Profession Act, 1976 (‘LPA’), particularly in relation to the Legal Profession Qualifying Board (‘LPQB’).
CABINET DECISIONS
Towards Zero Tolerance for Terrorism: Cabinet Passes Resolution After Red Fort Blast
On 12-11-2025, the Union Cabinet, chaired by Prime Minister Narendra Modi, adopted a resolution on the recent explosion in Delhi. Expressing deep grief over the alleged terrorist attack near the Red Fort on the evening of 10-11-2025, the Cabinet committed to a thorough investigation and pledged to bring the perpetrators to justice.
Union Cabinet Approves ₹20,000 Crore Credit Guarantee Scheme to Boost Indian Exports and MSMEs
On 12-11-2025, the Union Cabinet approved the Credit Guarantee Scheme for Exporters for providing 100% credit guarantee coverage by National Credit Guarantee Trustee Company Limited to Member Lending Institutions for extending additional credit facilities upto Rs.20,000 crore to eligible exporters, including MSMEs.
MINISTRY OF FINANCE
GST (Fourth Amendment) Rules 2025: Electronic Registration, Aadhaar Authentication & New Threshold Options
On 31-10-2025, the Ministry of Finance notified the Central Goods and Services Tax (Fourth Amendment) Rules, 2025 to amend the Central Goods and Services Tax Rules, 2017. The provisions came into force on 1-11-2025.
Capital Gains Accounts Scheme Goes Digital: Key Highlights of Second Amendment 2025
On 19-11-2025, the Ministry of Finance notified the Capital Gains Accounts (Second Amendment) Scheme, 2025, marking a significant step toward digitization and modernization.
MINISTRY OF COPORATE AFFAIRS
MCA Amends Companies (Meeting of Board and its Powers) Rules, 2014: Expands Scope of ‘Business of Financing Industrial Enterprises’ under Section 186
On 3-11-2025, the Ministry of Corporate Affairs notified the Companies (Meetings of Board and its Powers) Amendment Rules, 2025 to amend the Companies (Meetings of Board and its Powers) Rules, 2014. The provisions came into force on 3-11-2025.
MINISTRY OF COMMERCE & INDUSTRY
Patents (Amendment) Rules, 2025: Adjudication of Penalties & Appeals Explained
On 25-11-2025, the Ministry of Commerce and Industry notified the Patents (Amendment) Rules, 2025 to amend the Patent Rules, 2003. The provisions came into force on 25-11-2025. The amendment introduces a new chapter relating to the Adjudication of Penalties and Appeals.
MINISTRY OF LABOUR & EMPLOYEMENT
Towards Social Security for All: EPFO’s Employees’ Enrolment Scheme 2025
On 1-11-2025, Dr. Mansukh Mandaviya, Union Minister for Labour & Employment, launched the Employees’ Enrolment Scheme 2025 during the 73rd Foundation Day celebrations of the Employees’ Provident Fund Organisation (‘EPFO’). This initiative aims to promote voluntary compliance and extend social security coverage to all eligible employees. The Scheme shall remain open for six months, from 1-11-2025 to 30-4-2026.
MINISTRY OF HOME AFFAIRS
NHRC Service Rules 2025: Salaries, Allowances & Conditions of Service for 50 Posts
On 27-11-2025, the Ministry of Home Affairs notified the National Human Rights Commission (Salaries, Allowances and Conditions of Service of Officers and other Staff) Rules, 2025 to create a structured and fair system for managing the workforce of National Human Rights Commission, in line with the Government norms and the National Human Rights Commission’s mandate.
MINISTRY OF EXTERNAL AFFAIRS
Sustainable Harnessing of Fisheries in the Exclusive Economic Zone Rules, 2025 — India’s Framework for Responsible Deep-Sea Fishing and Marine Resource Management
On 4-11-2025, the Ministry of External Affairs notified the Sustainable Harnessing of Fisheries in the Exclusive Economic Zone Rules, 2025 to ensure that marine fisheries resources in the Exclusive Economic Zone are harvested in a way that maintains ecological balance and long-term viability.
MINISTRY OF CIVIL AVIATION
Aircraft (Investigation of Accidents and Incidents) Rules, 2025: Key Provisions, Reporting Duties & Investigation Framework
On 7-11-2025, the Ministry of Civil Aviation notified the Aircraft (Investigation of Accidents and Incidents) Rules, 2025 to prevent future accidents and incidents of aircrafts. The provisions came into force on 7-11-2025.
MINISTRY OF ELECTRONICS & INFORMATION TECHNOLOGY
Your Complete Guide to Digital Personal Data Protection Rules, 2025
On 13-11-2025, the Ministry of Electronics and Information Technology (MeitY) notified Digital Personal Data Protection Rules, 2025, a crucial step toward safeguarding personal data in the digital age. This marks a decisive move in operationalizing the Digital Personal Data Protection Act, 2023 (DPDP Act).
MeitY launches India’s AI Governance Guidance with ‘Do No Harm’ principle at core
On 5-11-2025, the Ministry of Electronics and Information Technology (‘MeitY’) announced the India AI Governance Guidelines, a framework to ensure safe, inclusive, and responsible AI adoption across sectors.
MeitY introduces SOP mandating 24-Hour Deadline for Takedown of Non-Consensual Intimate Imagery
On 11-11-2025, the Ministry of Electronics and Information Technology (‘MeitY’) issued a Standard Operating Procedure (‘SOP’)1 to curb the spread of Non-Consensual Intimate Imagery (‘NCII’) across online platforms. The aims to establish clear, victim-centric procedures for the swift removal of such objectionable content and to protect digital dignity and privacy.
BAR COUNCIL OF INDIA
BCI Revises Election Eligibility Rules 2023: Disqualification set at two Pending Criminal Cases
On 29-10-2025, the Bar Council of India (‘BCI’) notified the amendment of BCI Rules (for Qualification/Disqualification and procedure for election and code of conduct for the elections of State Bar Council / Bar Council of India), 2023. This Amendment refines the criteria for disqualification and adds procedural safeguards for candidates.
BCI Issues Rules on Foreign Nationals: Enrolment, Practice Scope, and Key Restrictions
On 04-11-2025, Bar Council of India (‘BCI’) passed BCI Rules on Enrolment and Practice of Foreign Nationals, 2025, introducing a framework governing the enrolment and practice of foreign lawyers in India.
23rd Bar Council of India Qualifying Exam for Foreign Law Graduates: Dates, Papers & Guidelines
The Bar Council of India issued notification regarding the 23rd Bar Council of India Qualifying Examination for Indian Nationals Holding Foreign Law Degrees exam from 15th to 20th December, 2025 from 11:00 a.m. to 2:00 p.m. in the premises of the Bar Council of India at 21, Rouse Avenue, Institutional Area, New Delhi- 110002.
BCI orders removal of Advocate enrolled with fake law degree; Cracks down on Collusion and Fraud in Enrolment
On 18-11-2025, the Bar Council of India issued an Order for Removal of Advocate enrolled on basis of fake law degree and flagged exceptional cases of collusion and directed strict action against those involved in granting enrolment.
UNIQUE IDENTIFICATION AUTHORITY OF INDIA
UIDAI (Salary, Allowances and other Terms and Conditions of Service of Employees) Amendment Regulations, 2025: Medical Facility Revised
On 31-10-2025, the Unique Identification Authority of India notified the Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Amendment Regulations, 2025 to update and regulate the salary structure, allowances, and service conditions of UIDAI employees.
INSOLVENCY & BANKRUPTCY BOARD OF INDIA
IBBI (Insolvency Professionals) Second Amendment Regulations 2025: Limit on Insolvency Professional Assignments
On 20-11-2025, the Insolvency and Bankruptcy Board of India notified the Insolvency and Bankruptcy Board of India (Insolvency Professionals) (Second Amendment) Regulations, 2025 to amend the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016. The provisions came into force on 21-11-2025.
CENTRAL BOARD OF INDIRECT TAXES & CUSTOMS
Customs (Voluntary Revision of Entries Post Clearance) Regulations, 2025- Key Provisions & Compliance Guidelines
On 30-10-2025, the Central Board of Indirect Taxes and Customs notified the Customs (Voluntary Revision of Entries Post Clearance) Regulations, 2025 to facilitate compliance by allowing importers/exporters to voluntarily correct or revise customs declarations after clearance without facing punitive consequences. The provisions will come into force 1-11-2025.
TELECOM REGULATORY AUTHORITY OF INDIA
No more guessing who’s calling as TRAI Approves CNAP Rollout for Telecom Networks with Verified Caller ID
On 28-10-2025, the Telecom Regulatory Authority of India (‘TRAI’) issued its formal response to the Department of Telecommunications (‘DoT’), paving the way for the introduction of Calling Name Presentation (‘CNAP’) across Indian telecommunication networks. This verified caller ID system, integrated into licensed telecom services, will display the registered name of the caller on the recipient’s phone screen, even without an internet connection.
SECURITIES & EXCHANGE BOARD OF INDIA
SEBI Intensifies Crackdown on Online Investment Scams; Urges Social Media Platforms to act
On 6-11-2025, the Securities and Exchange Board of India issued a notification intensifying efforts to Combat Online Investment Scams, Calls for Greater Collaboration from Social Media Platforms.
What Investors Need to Know About SEBI’s Warning on Digital Gold
On 8-11-2025, the Securities and Exchange Board of India (‘SEBI’) issued a public advisory warning investors about the risks of investing in Digital Gold or E-Gold products offered by online platforms.
SEBI Introduces Executive Directors, CTO and CISO Roles in 3rd Amendment to Depositories Regulations
On 21-11-2025, the Securities Exchange Board of India (SEBI) notified the SEBI (Depositories and Participants) (3rd Amendment) Regulations, 2025, introducing new roles and responsibilities for officials to strengthen governance and risk management in depositories.
SEBI rolls out Additional Incentives for Mutual Fund Distributors to promote Women and B-30 City Investors
On 27-11-2025, the Securities and Exchange Board of India (‘SEBI’) circulated a notification revising the incentive structure for mutual fund distributors. To encourage outreach and awareness among new investors, SEBI has planned to provide additional incentives to distributors for onboarding new individual investors from the top 30 cities (B-30 cities) and Women investors, effective from 1-2-2026.
RESERVE BANK OF INDIA
RBI Issues Repo Directions: Key Rules on Eligible Securities, Participants, Reporting & Settlement
On 11-11-2025, the Reserve Bank of India issued the Repurchase Transactions (Repo) (Reserve Bank) Directions, 2018 to regulate the financial system of the country. The provisions came into effect on 11-11-2025.
RBI Issues Trade Relief Measures: Safeguarding Exporters; Easing Debt Burdens; Extended Timelines and Export Credit Flexibility
On 14-11-2025, the Reserve Bank of India (‘RBI’) notified the RBI (Trade Relief Measures) Directions, 2025 to cushion exporters against global headwinds and disruptions in international trade. This set of measures aims to ease debt burdens, extend repayment timelines, and provide greater flexibility in export operations, thereby ensuring the continuity of viable businesses in India’s export sector.
RBI to Link UPI with Eurosystem’s TIPS for Faster Cross-Border Payments
On 21-11-2025, the Reserve Bank of India issued a press release on Interlinking of Unified Payments Interface (UPI) with the TARGET Instant Payment Settlement (TIPS) of the Eurosystem.
FOREIGN LEGISLATION
Social media off-limits for under-16s starting December 2025 as Australia sets Age Limit
In a move to safeguard children and reshape the regulatory landscape of digital access, Australia has enacted the Online Safety Amendment (Social Media Minimum Age) Act 2024, amending the Online Safety Act 2021. This legislation introduces a minimum age of 16 for social media use, supported by a comprehensive framework of compliance obligations, privacy protections, civil penalties, and regulatory oversight.
Pakistan’s Supreme Court faces shake-up as two judges resign following 27th Constitutional Amendment
On 13-11-2025, the President of Pakistan received the resignations of two sitting judges of the Supreme Court: Justice Syed Mansoor Ali Shah and Justice Athar Minallah. Their decision came just hours after the 27th Constitutional Amendment was signed into law, a measure that dramatically reshapes the country’s judicial landscape by establishing a Federal Constitutional Court (‘FCC’) and stripping the Supreme Court of its authority to adjudicate constitutional questions.
STATE LEGISLATION
Delhi Jal Board Cuts Late Payment Surcharge to 2% on Water & Sewer Bills
On 17-11-2025, the Department of Urban Development of Delhi, the Delhi Jal Board, issued a notification amending the Delhi Water Board Act, 1998 vide which it revised the rate of Late Payment Surcharge on the outstanding water/ sewer bills. This provision came into effect on 17-11-2025.
Kerala Reserves 2 Supernumerary Seats for Transgender Applicants in Law Colleges
On 26-11-2025, the Government of Kerala notified the allocation of additional supernumerary seats for Transgender applicants in the Integrated Five-Year / Three-Year Law Courses offered by Government and Self-Financing Law Colleges participating in the admission process.